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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(1) in The Rajasthan Urban Improvement Act, 1959

(1)The Chairman shall cause all rules made under section 74 and all regulations made under section 75 and for the time being in force, to be printed and shall cause printed copies thereof to be delivered to any applicant on payment of such fees as may be prescribed by regulations.